Kerala High Court
Dr. Ashita Raveendran vs Dr Ajayakumar K on 12 January, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA,
1944
CON.CASE(C) NO. 2429 OF 2022
AGAINST THE JUDGMENT IN WP(C) 435/2021 OF HIGH COURT OF
KERALA
PETITIONER:
DR. ASHITA RAVEENDRAN
AGED 47 YEARS
'DHISHEEJA', PALLIKKAL,
MALAPPURAM DISTRICT,
NOW RESIDING AT FLAT NO. BB5F,
DDA FLATS, MUNIRKA, NEW DELHI, PIN - 110067
BY ADVS.
B.G.HARINDRANATH
AMITH KRISHNAN H.
M.GOPIKRISHNAN
RESPONDENTS:
1 DR AJAYAKUMAR K
(AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER)
PRINCIPAL, SREE NARAYANA COLLEGE,
THOTTADA, KANNUR, KERALA, PIN - 670007., PIN -
670007
2 DR. B.UNNIKRISHNAN NAIR
(AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER)
DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P O
THIRUVANANTHAPURAM, KERALA, PIN - 695033, PIN -
695033
BY ADVS.
GOPALAKRISHNAN G
A.N.RAJAN BABU(K/155/1971)
COC.No.2429 /2022
..2..
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 12.01.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
COC.No.2429 /2022
..3..
JUDGMENT
Sri.A.N.Rajan Babu - learned counsel for the 1 st
respondent, submitted that the orders produced along with the
additional counter affidavit of his client dated 05.01.2023,
would clearly indicate that the directions in the judgment have
been fully complied with.
2. However, the learned counsel for the petitioner -
Sri.M.Gopikrishnan, submitted that, in the documents produced
along with the afore additional counter affidavit, the name of
his client has been incorrectly shown as "Ashitha Raveendran"
instead of "Ashita Raveendran". He prayed that, therefore, the
respondent may be directed to correct the same.
3. In reply, Sri.A.N.Rajan Babu submitted that the afore
correction will be done and that the corrected Fixation
Statement issued to the petitioner within a period of one week
from today.
Recording the afore submissions of Sri.A.N.Rajan Babu, I
close this contempt case without any further orders.
Sd/-
DEVAN RAMACHANDRAN,
JUDGE
ACR
COC.No.2429 /2022
..4..
APPENDIX OF CON.CASE(C) 2429/2022
PETITIONER ANNEXURES
Annexure1 TRUE COPY OF THE JUDGMENT DATED
20.12.2016 IN WP(C)NO.7005/2009
Annexure2 TRUE COPY OF THE LETTER ISSUED BY
KANNUR UNIVERSITY DATED 26.06.2020
Annexure3 TRUE COPY OF THE JUDGMENT IN WPC 435
OF 2021 DATED 14.07.2022
Annexure4 TRUE COPY OF THE COMMUNICATION SENT
BY THE PETITIONER TO THE 1ST
RESPONDENT DATED 1.08.2022
RESPONDENT ANNEXURES
Annexure-R1(a) True copy of the communication
Ref.No.G1/TS/2(a)/3403/202.0-21 dated
11-2-2021 addressed to Deputy
Director of Collegiate Education
submitted along with statement of pay
.
Annexure-R1(b) True copy of the letter dated
1.8.2022 addressed to the principal ,
S N college, Kannur.
Annexure R1 (c) True copy of the communication
address to this respondent vide
G1/2(b)832/2022-023 dated 10-8-2022.
Annexure R1(d) True of the communication vide
No.G1/TS/903/2022-23 dated 24-8-2022
addressed to Deputy Director of
Collegiate Education along with
statement of pay fixation.
Annexure R1(e) True copy of the communication from
Principal to Deputy Director of
Collegiate Education vide letter
No.A2/TS/ 1006/2022-2023 dated 29-9-
2022.
Annexure R1 (g) True of the covering letter Ref
G1/TS/1281/2022-23 dated 13-12-2022
addressed to the petitioner.
Annexure R1 (f) True copy of the Last Pay Certificate
prepared by the Collage Dated 9-12-
2022.
Annexure-R1(h) True copy of the counter signed
statement of pay fixation dated
12.9.2022 and counter signed on
29.9.2022
COC.No.2429 /2022
..5..
Annexure-R1(i) True copy of the last pay certificate
dated 21.12.2022 correcting the
petitioner's name as Dr.Ashitha
raveendran
Annexure-R1(j) True copy of the statement of arrears
of the petitioner's bill from 12/2004
to 12/2006
Annexure-R1(k) True copy of the covering letter No.
g1/2022-2023 DATED 23.12.2022
